THOTA T SIVAKUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case has been directed against the order dated 2.3.2015 passed in Crl.M.P.No.4148 of 2014 in C.C.No.11 of 2014 by the Principal Sessions Judge for CBI cases, (VIII Additional City Civil Court), Chennai.

(2.) The revision petitioner as petitioner has filed

(3.) It is averred in the petition that the petitioner has been shown as sole accused in C.C.No.11 of2014 and the petitioner has done all measurements and no measurement is left out so as to demand the alleged bribe from the defacto complainant. The petitioner has been falsely implicated in the complaint given by the defacto complainant. The respondent, without conducting proper investigation, has laid a final report against the petitioner and under the said circumstances, the present petition has been filed for getting the relief sought for therein.